Bhola Yadav vs Rani Jena
2023 Latest Caselaw 3228 Cal/2

Calcutta High Court

Bhola Yadav vs Rani Jena on 28 November, 2023

                                                                              OD-8


                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                  EC/286/2023

                                 BHOLA YADAV
                                     VS
                                  RANI JENA


     BEFORE:
     The Hon'ble JUSTICE APURBA SINHA RAY

Date : 28TH NOVEMBER, 2023.

Syed E. Huda, Adv.

Sk. Aptabuddin, Adv.

...for decree-holder

Mr. Anirban Pramanick, Adv.

Mr. P. Nath, Adv.

...for judgment-debtor

THE COURT: Affidavit of service filed on behalf of the decree-holder is

kept with the records.

Learned advocate for the judgement-debtor has submitted that his client

is personally present before this Court. However, the judgment-debtor has been

provided legal aid from the High Court Legal Aid Services Authority. Due to

certain predicament, affidavit of assets has not yet been prepared. He has also

undertaken to file Vakalatnama on the next date of hearing. As such, he seeks

15 days' time to file an affidavit of assets and Vakalatnama.

Learned advocate for the decree-holder raises no objection.

List this matter on December 13, 2023.

[APURBA SINHA RAY, J.]

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